Section 23(3) in Road Transport Corporations Act, 1950
(3)The [authorised share capital] [Substituted by Act 63 of 1982, Section 12, for " authorised capital" (w.e.f. 13.11.1982).] of the Corporation shall be divided into such number of shares as the State Government may determine; and the number of shares which shall be subscribed by the State Government, the Central Government and other parties (including persons whose undertakings have been acquired by the Corporation) shall also be determined by the State Government in consultation with the Central Government.
